Section 94 in The High Court of Chhattisgarh Rules, 2007
94.
(1)Every memorandum of appeal and every application or revision shall immediately below the title have endorsed on it "Criminal Appeal", "M.Cr.C.", "Criminal Revision", or "Criminal Miscellaneous Petition", as the case may be, stating the provisions of law under which made, and shall state -(i)the name and address of each appellant or applicant;(ii)the name and address of each respondent non-applicant;(iii)every memo of appeal under Section 374 of the Code of Criminal Procedure and every petition praying for the exercise of the High Court's power under Section 397/401 of the Code of Criminal Procedure shall state the details of the sentence and/or fine imposed and the enactment under which any conviction is held in the proceedings in connection with which the appeal/revision is made;(iv)the case number, date of judgement/order appealed/applied against, and all other particulars of the case including the name of the Presiding Officer of the Court below;(v)facts of the case in brief;(vi)ground or grounds numbered serially;(vii)the relief prayed for;(2)Every such appeal, application or revision shall be accompanied by certified copy of the impugned judgement/order :Provided that the provisions of this Rule, shall not apply to a memo of appeal/revision or an application made by an accused in duress.
